COURT ARCHIVE

Bombay High Court judgments, 2001

1,032 judgments · page 1 of 52

High Courts21 Dec 2001

Uttam Manohar Nakate Vs Bharat Forge Company Ltd., Pune and Others

Bombay High Court · (2002) 2 ALLMR 329 : (2002) 1 BomCR 401 : (2002) 93 FLR 293 : (2002) 2 MhLj 395

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts21 Dec 2001

Income Tax Officer (T.D.S.), Nagpur Vs Sultan Enterprises, Chandrapur and Others

Bombay High Court · (2002) BomCR(Cri) 401 : (2002) 256 ITR 185 : (2002) 2 MhLj 368 : (2003) 127 TAXMAN 514

Criminal Procedure Code, 1973 (CrPC) — Section 300Income Tax Act, 1961 — Section 221(1), 276B, 278B

High Courts21 Dec 2001Dismissed

Wasudeo Anandrao Deshmukh and Another Vs State of Maharashtra and Others

Bombay High Court · (2002) 3 ALLMR 198 : (2002) 5 BomCR 284

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115, 151

High Courts21 Dec 2001

In Re: ICICI Bank Limited

Bombay High Court · (2002) 3 ALLMR 145 : (2002) 104 BOMLR 399

COMPANIES ACT, 1956 — Section 391, 392, 393, 394

High Courts21 Dec 2001

Gandhi Sons Vs Union of India (UOI) and Another

Bombay High Court · (2002) 3 ALLMR 187 : (2002) 81 ECC 261 : (2002) 3 MhLj 239

High Courts21 Dec 2001Allowed

Niraj Kherde Vs Member, Maharashtra Administrative Tribunal, Nagpur and Others

Bombay High Court · (2002) 3 ALLMR 841 : (2002) 3 BomCR 673 : (2002) 3 MhLj 285 : (2002) 2 MhLj 253

Maharashtra Village Police Patils (Recruitment, Pay, Allowances and Other Conditions of Service) Order, 1968 — Rule 5(2)

High Courts21 Dec 2001

Bhavesh Exports Pvt. Ltd. Vs Assistant Collector of Customs

Bombay High Court · (2002) 144 ELT 50

Constitution of India, 1950 — Article 14

High Courts21 Dec 2001Dismissed

Manmala Exhibitors Vs Joshi (M.C.), Commissioner of Income Tax and Others

Bombay High Court · (2002) 178 CTR 442 : (2002) 257 ITR 563

Income Tax Act, 1961 — Section 249(2), 249(4), 264(4)(C), 55(2)

High Courts21 Dec 2001Allowed

In Re: I.C.I.C.I. Ltd.

Bombay High Court · (2002) 4 BomCR 403 : (2003) 115 CompCas 465

Companies Act, 1956 — Section 391, 392, 393, 394

High Courts21 Dec 2001

CDS Financial Services (Mauritius) Limited, a body corporate incorporated in Mauritius Vs BPL Communications Limited, Vectra Financial Services Pvt. Ltd, Electro Investment Pvt. Ltd., Nambiar International Investment Company Pvt. Ltd., Namfil Finance Company Pvt. Ltd., Deccan Asian Infrastructure (Mauritius) Inc., Astra Telecom Pvt. Ltd., AIDTEL Holdings (Mauritius) Inc., South Asia Regional Fund a trust incorporated in Mauritius., Inditel Holdings Ltd., Grasim Industries Ltd., AT and T Wireless Services Inc., Tata Industries Limited, BPL Mobile Communications Limited and BPL Mobile Cellular Limited

Bombay High Court · (2004) 121 CompCas 374 : (2004) 56 SCL 665

Companies (Court) Rules, 1959 — Rule 11B, 17Companies Act, 1956 — Section 10, 111A, 155, 2, 293(1)

High Courts21 Dec 2001Allowed

Aqnelo alias Robert Fernandes and Others Vs The State

Bombay High Court · (2002) CriLJ 3007 : (2002) 4 RCR(Criminal) 345

Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 323, 34, 342, 354, 36(2)

High Courts21 Dec 2001Dismissed

Manmala Exhibitors Vs M.C. Joshi, Commissioner of Income Tax, Central II and Others

Bombay High Court · (2002) 3 MhLj 373 : (2002) 124 TAXMAN 762

Income Tax Act, 1961 — Section 246, 246A, 249(4), 264, 264(4)

High Courts20 Dec 2001Allowed

Nirlon Synthetic Fibres and Chemicals Ltd., Bombay and Another Vs Municipal Corporation of Greater Bombay and Others

Bombay High Court · AIR 2002 Bom 295 : (2002) 1 BOMLR 762 : (2002) 2 MhLj 807

Bombay Municipal Corporation Act, 1888 — Section 154, 155Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10B, 11, 5(10), 7, 8

High Courts20 Dec 2001Dismissed

Hindoostan Spinning and Weaving Mills Ltd., Mumbai Vs Sharad G. Khanolkar and Others

Bombay High Court · (2002) 4 BomCR 306 : (2002) 3 MhLj 794

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts20 Dec 2001

Godrej and Boyce Mfg. Co. Ltd. Vs Jaikrishna Jan Bahadur Singh and Another

Bombay High Court · (2002) 2 ALLMR 147 : (2002) 3 BomCR 622 : (2002) 92 FLR 1100

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28

High Courts20 Dec 2001

Shri Santosh Bhau Panchal Vs Shri M.N. Singh, Commissioner of Police and Others

Bombay High Court · (2002) 104 BOMLR 442

Arms Act, 1959 — Section 25, 27, 35, 4Bombay Police Act, 1951 — Section 135, 37Constitution of India, 1950 — Article 22, 226

High Courts20 Dec 2001Allowed

Air India Employees Guild Vs Air India Ltd. and Others

Bombay High Court · (2002) 2 LLJ 989

Industrial Disputes Act, 1947 — Section 12(3), 18(3)

High Courts20 Dec 2001Allowed

Akbarali Husenali Gulamreza Vs Hotel Rezaliya Private Ltd., Pune

Bombay High Court · (2002) 2 ALLMR 338 : (2002) 4 BomCR 329 : (2002) 2 MhLj 133

Bombay Rent Control Rules, 1948 — Rule 9A, 9BBombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 17(1), 28(1)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13

High Courts20 Dec 2001Allowed

Ambika Shikshan Sanstha and Another Vs Vice Chancellor and Another

Bombay High Court · (2002) 3 BomCR 41

National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(5)

High Courts19 Dec 2001Allowed

Ganpat Pandurang Panchal (Father of the Detenue) Vs State of Maharashtra and Others

Bombay High Court · (2002) BomCR(Cri) 528 : (2002) 104 BOMLR 209

Arms Act, 1959 — Section 25, 4Constitution of India, 1950 — Article 19, 2, 22, 226Penal Code, 1860 (IPC) — Section 326, 34